M/S Sainik Krishak Sewa Kendra ... vs Indian Oil Corporation Ltd. & ...
2015 Latest Caselaw 1306 ALL

Citation : 2015 Latest Caselaw 1306 ALL
Judgement Date : 16 July, 2015

Allahabad High Court

M/S Sainik Krishak Sewa Kendra ... vs Indian Oil Corporation Ltd. & ... on 16 July, 2015

Bench: Rajes Kumar, Shamsher Bahadur Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 67004 of 2014
 

 
Petitioner :- M/S Sainik Krishak Sewa Kendra Thru' Its Prop.
 
Respondent :- Indian Oil Corporation Ltd. & Another
 
Counsel for Petitioner :- A.C. Pandey
 
Counsel for Respondent :- Archana Singh
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shamsher Bahadur Singh,J.

Smt. Archna Singh, learned Standing Counsel, states that counter affidavit has been filed on 7.7.2015. The same is not on record. Office is directed to place the same on record.

Learned counsel for the petitioner prays for and is granted four weeks and no more to file rejoinder affidavit.

List thereafter.

Order Date :- 16.7.2015

Download the LatestLaws.com Mobile App